REGENT COMPUTRONICS PVT. LTD.

Food Inspector/Food Safety Officer Appellant

V/S

MAHABIR Respondents

Referred Judgements :-

GHUREY LAL VS. STATE OF U P [REFERRED TO]
ARULVELU VS. STATE [REFERRED TO]
KANSHI NATH VS. STATE [REFERRED TO]
STATE VS. MAHENDER KUMAR [REFERRED TO]
STATE OF DELHI ADMINISTRATION VS. RAM SINGH [REFERRED TO]

(1.) EXEMPTION allowed subject to all just exceptions. Application stands disposed of.

(2.) BY the present application, the petitioner seeks condonation of delay in filing leave to appeal petition.

(3.) HEARD . For the reasons stated in the application, the same is allowed. Delay in filing present leave to appeal petition is condoned.